Supreme Court - Daily Orders
Aska Co-Operative Central Bank Ltd vs State Of Odisha on 23 March, 2026
ITEM NO.33 COURT NO.15 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 49818/2025
[Arising out of impugned final judgment and order dated 27-05-2025
in OJC No. 16617/2001 passed by the High Court of Orissa at
Cuttack]
ASKA CO-OPERATIVE CENTRAL BANK LTD., Petitioner(s)
VERSUS
STATE OF ODISHA & ORS. Respondent(s)
(IA No. 296818/2025 - CONDONATION OF DELAY IN FILING AND IA No.
296819/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS)
Date : 23-03-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.V. VISWANATHAN
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) :
Mr. Pradeep Kumar Kar, Adv.
Ms. M. Vidhya, Adv.
Mr. Aditya Sharma, Adv.
Ms. Aswathi M.k., AOR
For Respondent(s) :
Mr. Anshuman Siddharth Nayak , AOR
Mr. Raja Panda, Adv.
Mr. Rahul Kulhare, Adv.
Mrs. Garima Yadav, Adv.
Mr. Divya Prakash Arya, Adv.
Mr. Ratnadeep Raha, Adv.
Dr. Kundan Kumar Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Learned counsel for the petitioner does not dispute the findings recorded both by the Industrial Tribunal and the High Court that similar reliefs have been granted to employees of Signature Not Verified Digitally signed by DEEPAK SINGH other similarly situated cooperative banks. Date: 2026.03.25 17:00:58 IST Reason: 1
2. In paragraph 15 of the impugned judgment, the High Court has indicated that Balasore District Central Co-operative Bank, Angul United Central Co-operative Bank and Nayagarh Central Cooperative Bank Ltd. have extended parity in scale of pay alongith usual dearness allowance.
3. Similarly, the Industrial Tribunal at page 118 (pdf 135) of the paperbook recorded that the cooperative banks at Nayagarh and Sambalpur have extended parity. 4 Learned counsel for the petitioner has a grievance is that the Registrar, Cooperative Society was not made a party before the Industrial Tribunal since they are the approving authority.
5. To avoid future litigation on this issue, let the counsel for the petitioner served a copy of the paper book on the Standing Counsel for the State of Odisha.
6. The Standing Counsel for the State of Odisha may contact the Registrar, Cooperative Societies and apprising him of the order of this Court setting out the findings of the Industrial Tribunal and the High Court and ensure that the necessary approval is granted so that there is no impediment for the implementation of the directions of the Industrial Tribunal as affirmed by the High Court.
7. To report compliance, list this matter on 10.04.2026.
(DEEPAK SINGH) (MANOJ KUMAR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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